Moti Shiri vs State Of Himachal Pradesh And Others

Ajay Mohan Goel, J

By way of this writ petition, the petitioner has prayed for the following substantive reliefs:-

“(i) That respondents No. 5 and 6 may kindly be directed to enter the name of the petitioner and his family in the parivar Register Record of Gram

Panchayat Lippa, Tehsil Moorang, District Kinnaur, Himachal Pradesh in pursuant to the application dated 23.09.2019 vide Annexure P/1, forthwith.

B. That the respondent No. 5 and 6 may kindly be directed to pay a compensation at least to the tune of Rupees 1,00,000/- (Rupees One Lac) on

account of harassment cause by him to the petitioner.

C. that the respondent No. 2 and 3 may kindly be directed to initiate departmental enquiry/ proceeding against the respondents No. 5 and 6 for his

willful and intentional dereliction in discharge of his duty.â€​

(ii) That the respondents are directed to pay back the amount which has been recovered by the respondents from his pension.â€​

Learned Additional Advocate General informs the Court that grievance of the petitioner stands redressed as now name of the petitioner and his

family have been entered in the Parivar Register of Gram Panchayat Lippa, Tehsil Moorang, District Kinnaur.

Mr. Rajiv Rai, learned Counsel for the petitioner submits that though the nameof the petitioner has now been entered in the Parivar Register, but it

is only after the notice was issued by this Court in this writ petition filed by the petitioner and it is on account of inaction on the part of the authorities

concerned that persons like the petitioner have to run from pillar to post even for their valid and admissible rights. He further submits that as some

public servants are not performing their duty, this is an extremely serious issue as litigations are easily avoidable if public authorities do their duties

diligently.

Having heard learned Counsel for the parties and having gone through the pleadings of the case, this Court finds force in the submissions so made

by Mr. Rajiv Rai, learned Counsel for the petitioner. Apparently, there was no infirmity in the application etc. which was made by the petitioner for

inclusion of his name in the parivar register, yet it was only after a notice stood issued by this Court in the present writ petition that the authorities did

their duty. The Court taking a serious note of this through the office of learned Advocate General intends to bring the fact to the notice of the

executive authorities concerned that in future this kind of lacklusture attitude on the part of public authorites shall not be appreciated by the Court and

if such kind of omissions are repeated, then the concerned authorities shall have to be ready to face the consequences.

With these observations, the writ petition stands disposed of. Pending miscellaneous application(s), if any, also stand disposed of.